Dr. Mahesh Kumar vs Union Of India & Others
2023 Latest Caselaw 8889 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                               CWP No. 3158 of 2022
                               Decided on: 4th July, 2023
    ____________________________________________________




                                                                          .
    Dr. Mahesh Kumar                                  ....Petitioner.





                          Versus
    Union of India & Others                      .....Respondents.
    _____________________________________________________
    Coram





    Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting? 1

    For the petitioner:r                    Mr. Vijay Singh Bhatia, Advocate.

    For the respondents:                    Mr. Balram Sharma, Deputy Solicitor

                                            General of India, for respondent
                                            No.1/Union of India.

                                            Mr. Anup Rattan, Advocate General with


                                            Mr. Navlesh Verma, Mr. Pranay Pratap
                                            Singh, Mr. Rakesh Dhaulta, Additional
                                            Advocate Generals and Mr. Gautam




                                            Sood, Mr. Arsh Rattan and Mr. Sidharth
                                            Jalta, Deputy Advocate Generals, for





                                            respondents No. 2 to 4/State.

    M.S Ramachandra Rao, Chief Justice (oral)

Since instant writ petition relates to admission to NEET-PG

MD/MS Course of 2020 and since the said course is only for a

duration of two years, which has ended last year, leaving legal issue

as to the validity of notification dt. 27.02.2019 issued by the

Department of Health & Family Welfare, Government of Himachal

Whether reporters of Local Papers may be allowed to see the judgment?

Pradesh, open, this writ petition is disposed of as infructuous.

Pending application(s), if any, also stands disposed of

accordingly.

.

                                             ( M.S Ramachandra Rao )
                                                  Chief Justice





    4th July, 2023                                (Ajay Mohan Goel)
    (priti)                                            Judge




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